SHARANJEETKARU MASSASINGH SOKHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel appearing for the parties.

(2.) Petitioners have put forth following prayers :

(3.) The petitioners herein are the owners of Survey No.268 admeasuring 1 Hectare 18 R situated at Kinwat, Dist. Nanded for which Reservation Site Nos.32A and 32B respectively for the purpose of Sub-Divisional Office and Staff Quarters vis-a-vis housing of Dishoused from the area which was reserved to the extent of 1.18 Hectare situated within the limits of the Municipal Council, Kinwat, Dist. Nanded in relation to which development plan was submitted by the Municipal Council and eventually, a notification was issued on 31/10/2005 for the aforestated reservation.